DILA RAM Vs. SUNDER RAM & OTHERS

JUDGEMENT

(1.) Heard.

(2.) Challenge herein is to the order Annexure P-6 passed on 27th November, 2013 by learned Civil Judge (Junior Division), Court No.2, Ghumarwin, allowing thereby the application under Order 9 Rule 9 read with Rule 7 CPC and Section 5 of the Limitation Act filed by respondent No.1-plaintiff for restoration of the suit dismissed-in-default on 31st December, 2010.

(3.) The order of dismissal of the suit was sought to be set aside and quashed on the following grounds:-